Section 3(5) in Hyderabad General Clauses Act, 1308F
(5)Effect of repeal. - A repeal of any Act shall not affect-(a)the previous operation of any repealed enactment or anything established by that enactment or duly done; or(b)any right, privilege, obligation or liability accrued or incurred under any repealed enactment; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against any repealed enactment; or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid;and any such investigation, legal proceeding or remedy shall be instituted, continued or enforced, and any such penalty, forfeiture or punishment shall be so imposed as if the enactment had not been repealed.
